CIT v. Associated Fibre & Rubber Industries (P.) Ltd.

102 Taxmann 700Supreme Court of India1999#18479 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2008 to 2020.

Also reported as

236 ITR 471
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Judgments citing CIT v. Associated Fibre & Rubber Industries (P.) Ltd.

Muthoot Agri Development & Hospitalities Private Limited, Mumbai vs. DCIT 15(2)(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 2236/MUM/2019[2013-14]Status: DisposedITAT Mumbai08 Dec 2020AY 2013-14

Bench: Shri C.N. Prasad, Hon'Bleshri S. Rifaur Rahman, Hon'Blem/S. Muthoot Agri Development & V. Dcit – 15(2)(2) Hospitalities Private Limited Room No. 357, 3Rd Floor M/S. Varma & Varma Aayakar Bhavan, M.K. Road Mumbai – 400 020 Chartered Accountants E-3, Sahasram, Elankom Gardens Sasthamangalam Thiruvanthpuram Kerala – 695010 Pan: Aagcm5045A (Appellant) (Respondent) Assessee By : Shri Sukhsagar Syal Department By Shri Bharat Andhle

For Appellant: Shri Sukhsagar Syal
Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER M/s. Muthoot Agri Development & v. DCIT – 15(2)(2) Hospitalities Private Limited Room No. 357, 3rd Floor M/s. Varma & Varma Aayakar Bhavan, M.K. Road Mumbai – 400 020 Chartered Accountants E-3, Sahasram, Elankom Gardens Sasthamangalam Thiruvanthpuram Kerala – 695010 PAN: AAGCM5045A (Appellant) (Respondent) Assessee by : Shri Sukhsagar Syal Department by Shri Bharat Andhle Date of Hearing : 26.11.2020 Date of Pronouncement : 08.12.2020 O R D E R PER C.N.…

Muthoot Agri Development & Hospitalities Private Limited, Mumbai vs. DCIT 15(2)(2), Mumbai

In the result, the appeal of the assessee is hereby partly allowed

ITA 2237/MUM/2019[2014-15]Status: DisposedITAT Mumbai28 Oct 2020AY 2014-15
For Appellant: NoneFor Respondent: Shri O. P. Meena (Sr. AR)
Section 143(1)Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI M. BALAGANESH, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.2237/Mum/2019 (ननधधारण वर्ा / Assessment Years: 2014-15) बनधम/ Muthoot Agri ACIT, Central Circle-8(4) 6th Floor Aayakar Bhavan, Development & Vs. hospitalities Pvt. Ltd. M.K. Road, Mumbai- E-3, Sahasram, Elankom 400020. Garden, sasthamangalam Thiruvanthpuram, स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. :AAGCM5045A (प्रत्यथी / Respondent) (अपीलाथी /Appellant) .. Assessee by: None Revenue by: Shri O. P. Meena (Sr. AR) सुनवाई की तारीख / Date of Hearing: 07/10/2020 घोषणा की तारीख /Date…

Muthoot Agri Development & Hospitalities Private Limited, Mumbai vs. DCIT 15(2)(2), Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 2249/MUM/2018[2012-13]Status: DisposedITAT Mumbai29 Jul 2019AY 2012-13

Bench: Shri Ravish Sood () & Shri N.K. Pradhan () Assessment Year: 2012-13 Muthoot Agri Development The Deputy Commissioner Of & Hospitality Pvt. Ltd., M/S Income Tax-15(2)(2), Mumbai. Vs. Varma & Varma, Chartered Accountants, E-3, Sahasram, Elankom Gardens, Sasthamangalam, Thiruvananthapuram- 695010 Pan No. Aagcm5045A Appellant Respondent

For Appellant: Mr. Sukhsagar Syal, ARFor Respondent: Mr. Rajesh Ojha, DR
Section 143(3)Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI RAVISH SOOD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2012-13 Muthoot Agri Development The Deputy Commissioner of & Hospitality Pvt. Ltd., M/s Income Tax-15(2)(2), Mumbai. Vs. Varma & Varma, Chartered Accountants, E-3, Sahasram, Elankom Gardens, Sasthamangalam, Thiruvananthapuram- 695010 PAN No. AAGCM5045A Appellant Respondent Assessee by : Mr. Sukhsagar Syal, AR Revenue by : Mr. Rajesh Ojha, DR Date of Hearing : 23/07/2019 Date of pronouncement : 29/07/2019 ORDER PER N.K. PRADHAN, AM This is an appea…

DCIT, Circle-1, Kolkata vs. M/S. Calcutta Mumbai Truck Terminal Ltd, Howrah

Accordingly, the ground no. 2 raised by the revenue is dismissed

ITA 1189/KOL/2012[2007-08]Status: DisposedITAT Kolkata30 Oct 2015AY 2007-08

Bench: : Shri S.S. Viswanethra Ravi

For Appellant: Shri R.S Sahay, FCA,, ld.ARFor Respondent: Shri Sanjay Mukherjee, JCIT,ld.DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, “C” BENCH, KOLKATA Shri M. Balaganesh, Accountant Member, and Before : Shri S.S. Viswanethra Ravi, Judicial Member I.T.A Nos. 1189 & 1190/Kol/2012 A.Ys 2007-08 & 2009-10 D.C.I.T, Circle-1, Kolkata Vs. M/s. Calcutta Mumbai Truck Terminal Ltd. PAN: AABCC 0747Q (Appellant/Department) (Respondent/Assessee) I.T.A No. 736/Kol/2011 A.Y 2008-09 I.T.O Ward 1(3), Kolkata Vs. M/s. Calcutta Mumbai Truck Terminal Pvt.Ltd. PAN: AABCC 0747Q (Appellant/Department) (Respondent/Assessee) For the Appellant/Department: Shri Sanjay Mukherjee, JCIT,ld.DR For the Respondent/ Assessee:…

Deputy Commissioner of Income Tax vs. M/S. Core Health Care Ltd

C.A. No.-003952-003955 - 2002Supreme Court08 Feb 2008
For Respondent: M/s. Core Health Care Ltd
Section 260ASection 28Section 36(1)(iii)Section 43(1)

…http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 6 CASE NO.: Appeal (civil) 3952-3955 of 2002 PETITIONER: Deputy Commissioner of Income Tax,Ahmedabad RESPONDENT: M/s. Core Health Care Ltd DATE OF JUDGMENT: 08/02/2008 BENCH: S.H. Kapadia & B. Sudershan Reddy JUDGMENT: J U D G M E N T CIVIL APPEAL NOS.3952-3955 OF 2002 WITH Civil Appeal Nos. 8509-10 of 2002 Commissioner of Income Tax, Baroda \005 Appellant (s) versus M/s. Core Health Care Ltd. ... Respondent (s) KAPADIA, J. For the sake of convenience we state the facts occ…

CIT v. Associated Fibre & Rubber Industries (P.) Ltd. (102 Taxmann 700) — Cited in 5 Judgments | BharatTax